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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Karnataka - Subsection

Section 13(2) in Kannada University Act, 1991

(2)The Government shall, for the purpose of sub-section (1), constitute a Search Committee, consisting of three persons of whom, one shall be nominated by the Executive Committee. One shall be nominated by the University Grants Commission and one shall be nominated by the Government. The Search Committee shall submit to the Government a panel consisting of names of three persons in alphabetical order. Such panel shall not contain the name of any member of the said Committee. The Government shall recommend to the Chancellor, the name of one of the three persons in the said panel for being appointed as the Vice Chancellor. The Government may, if necessary obtain a new panel from the Search Committee. Accordingly, upon such requisition by the Government the Search Committee shall submit to the Government a new panel of names of three persons:Provided that,-
(a)the person so nominated shall not be a member of any of the authorities of the University;
(b)the person so nominated by the Chancellor shall convene the meetings of the committee;